The Indian Tramways Act, 1886

2. Local extent.-

(1) It extends in the first instance to ¹[the whole of India except ²[the territories which, immediately before the 1st November, 1956, were comprised in Part B States] and the territories which were on the 12th March, 1886, respectively], administered by the Governor of Fort Saint George in Council, the Governor of Bombay in Council and the Lieutenant-Governor of Bengal.

³[(2) This Act may by notification in the Official Gazette be extended to the whole or any part of the said territories by the State Government concerned.]

1. Subs. by the A. O. 1950, for "all the Provinces of India except the territories".

2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States".

3. Subs. by the A. O. 1937, for sub-section 2.

This Act has been extended to the whole of the Bombay Presidency except the city of Bombay, see Bombay Gazette, 1887, Pt. I, p. 899 and to the city of Madras, see Fort St. George Gazette, 1886, Pt. I, p. 750 and to Pondicherry by Reg.7 of 1963. s. 3 and the First Schedule w. e. f. 1-10-1963.

It has also been partially extended to Berar by the Berar Laws Act, 1941 (4 of 1941).
For separate Acts on the subject of tramways in- Bengal, see the Bengal Tramways Act, 1883 (Ben. 3 of 1883);
Calcutta, see the Calcutta Tramways (Electric Traction) Act, 1900 (Ben. 4 of 1900), and the Calcutta Tramways Act, 1880 (Ben. 1 of 1880);
Bombay, see the Bombay Tramways Act, 1874 (Bom. 1 of 1874).

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